Premilaben Navneetlal Zaveri vs Dilubha Bhanbha Vara
2021 Latest Caselaw 14872 Guj

      C/CA/843/2020                                ORDER DATED: 22/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 843 of 2020

                      In F/FIRST APPEAL NO. 13863 of 2019

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                       PREMILABEN NAVNEETLAL ZAVERI
                                  Versus
                          DILUBHA BHANBHA VARA
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Appearance:
SHRIJIT G PILLAI(7937) for the Applicant(s) No. 1,2
MR CHIRAYU A MEHTA(3256) for the Respondent(s) No. 2
RULE SERVED(64) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 22/09/2021
                                ORAL ORDER

Heard learned advocates for the respective parties. Though served, none appears on behalf of the respondent No.1.

The present application under Section 5 of the Limitation Act is preferred to condone the delay which is occurred in preferring First Appeal to assail the impugned judgment and award.

Considering the averments made in this application, the delay is condoned. The application stands disposed of. Rule is made absolute.

(A.G.URAIZEE, J) ALI